LAWS(BOM)-2026-3-161

PAVANKUMAR KESHAORAO NARWADE Vs. STATE OF MAHARASHTRA

Decided On March 24, 2026
Pavankumar Keshaorao Narwade Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Heard.

(2.) Admit.

(3.) Heard finally with the consent of the learned Counsel for the applicants and learned APP for the State.